Section 63 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985
63.
(1)Every person holding a licence in Form B-I shall maintain in Form L monthly accounts of the quantities of ganja purchased and used and of the balance in stock held by him.(2)Every person holding a licence in Form B-II shall maintain in Form M daily accounts of the quantities of ganja purchased and used by him.
